Supreme Court - Daily Orders
The National Anti Profiteering ... vs M/S Glenmark Pharmaceuticals Limited on 2 September, 2022
Bench: K.M. Joseph, Hrishikesh Roy
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
TRANSFER PETITION (CIVIL) NOS. 920-921 OF 2020
(@ TRANSFER PETITION (CIVIL) NOS. 920-923 OF 2020)
THE NATIONAL ANTI PROFITEERING AUTHORITY Petitioner(s)
VERSUS
M/S GLENMARK PHARMACEUTICAL LIMITED & ORS. Respondent(s)
O R D E R
Shri Zoheb Hossain, learned counsel appearing on behalf of the petitioner in this petition seeking transfer would confine the relief sought to the following:
“a. Transfer the following cases:
(i) Writ Petition No. 259/2020 being M/s Glenmark Pharmaceutical Ltd. and Anr. v. Union of India and Ors. pending before the Hon’ble High Court of Judicature at Bombay, Bombay Bench;
(ii) Writ Petition bearing WP-LD-VC No. 151/2020 being Caroa Properties LLP and Anr. v. Union of India & Ors pending before the Hon’ble High Court of Judicature at Bombay, Bombay Bench;
…………………………………………………………………………………………………………. …………………………………………………………………………………………………………. to the Hon’ble High Court of Delhi, New Delhi” We notice Order dated 16.08.2022 and find that the relief which is pressed today was not considered on the said day only to give an opportunity to the learned counsel for the respondent.
Signature Not VerifiedDigitally signed by SNEHA
Today also, there is no appearance for respondent No.1 Date: 2022.09.08 16:03:16 IST Reason: (Writ petitioners in the High Court.). The other respondent 1 TP (C) Nos. 920-921/2020 (@ TP (C) Nos. 920-923/2020) who appeared did not have any objection to the transfer.
We do not see any reason why the relief of transfer of the two writ petitions which are the subject matter of the prayer we are concerned with should not be ordered. Accordingly, it is directed that the proceedings in Writ Petition No. 259/2020 being M/s. Glenmark Pharmaceutical Ltd. and Anr. v. Union of India and Ors. and Writ Petition bearing WP-LD-VC No. 151/2020 being Caroa Properties LLP and Anr. v. Union of India & Ors pending before the Hon’ble High Court of Judicature at Bombay, Bombay Bench pending before the High Court of Judicature at Bombay, Bombay Bench shall stand transferred to the High Court of Delhi to be heard with the batch of cases which are already pending.
The transfer petitions stand allowed.
……………………………………………………………………, J. [ K.M. JOSEPH ] ……………………………………………………………………, J. [ HRISHIKESH ROY ] New Delhi;
September 02, 2022.
2 TP (C) Nos. 920-921/2020 (@ TP (C) Nos. 920-923/2020) ITEM NO.40 COURT NO.6 SECTION XVI-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Transfer Petition (Civil) Nos. 920-921/2020 (@Transfer Petition (Civil) Nos. 920-923/2020) THE NATIONAL ANTI PROFITEERING AUTHORITY Petitioner(s) VERSUS M/S GLENMARK PHARMACEUTICALS LIMITED & ORS. Respondent(s) (ONLY TRANSFER PETITION (CIVIL) NO. 920-921 OF 2020 @ T.P CIVIL NO. 920-923 OF 2020 IS TO BE LIST BEFORE THE HON'BLE COURT) (With IA No. 80376/2020 - EX-PARTE STAY and IA No. 103257/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 02-09-2022 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE K.M. JOSEPH HON'BLE MR. JUSTICE HRISHIKESH ROY For Petitioner(s) Mr. Zoheb Hossain, AOR Mr. Vivek Gurnani, Adv.
For Respondent(s) Mr. Vishnu Kant, AOR Mr. N. Venkataraman, ASG.
Ms. B. Sunita Rao, Adv.
Mr. Rajat Nair, Adv.
Mr. V. Chandrashara Bharathi, Adv. Mr. Kanu Agarwal, Adv.
Mr. Gunmya Mann, Adv.
Mr. Anurag, Adv.
Mr. Mukesh Kumar Maroria, AOR Ms. Charanya Lakshmikumaran, AOR Mr. Karan Sachdev, Adv.
Ms. Mounica Kasturi, Adv.
Ms. Vanita Bhargava, AOR Mr. Kunal Verma, AOR UPON hearing the counsel the Court made the following O R D E R 3 TP (C) Nos. 920-921/2020 (@ TP (C) Nos. 920-923/2020) The transfer petitions stand allowed in terms of the signed order.
Pending applications stand disposed of.
(NIDHI AHUJA) (RENU KAPOOR)
AR-cum-PS ASSISTANT REGISTRAR
[Signed order is placed on the file.] 4